SUBEDAR CLK GOPINATH ROUT Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has filed the writ petition, inter alia, seeking a writ of certiorari for quashing the ACR for the year 1995 and Initiating Officer grading portion of the ACR for the year 1996 as well as quashing the direction of the Chief of Army Staff dated 3.11.2000 rejecting the statutory complaint dated 13.7.1999 of the petitioner and to consider the petitioner as per rules for grant of promotion to the rank of Subedar Major by a special DPC maintaining his original seniority with all consequential benefits.

(2.) We have heard the learned counsel for the parties at length. On 3rd February, 2003, this Court passed the following order :

(3.) We observed that the Initiating Officer has fuzzed the petitioner's ACR for the period of 1994-95 by reducing professional competence from 9 to 7, self discipline and personal example from 9 to 7, maturity from 9 to 7, courage of conviction from 7 to 5, initiative from 9 to 7, ability to train subordinates from 9 to 7, administrative ability and interior economy from 9 to 7, man management from 9 to 7, sports and games from 7 to 5 and potential for growth and development from 9 to 7; and increasing integrity from 7 to 9, dependability from 7 to 9. It was contended that said alteration has been done without recording any reasons and without appending full signature and same has been done after Reviewing Officer given its grading against different heads.